GAJANAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) The applicant herein has approached this court seeking bail. He has been arrayed as one of the accused in FIR dated 30/12/2018for offences punishable under Section 302 read with 120-B and 34 of the Indian Penal Code ( IPC ). The applicant was arrested on 03/01/2019 pursuant to registration of the FIR.

(3.) The main contention raised on behalf of the applicant is that there is a glaring contradiction between the oral report leading to registration of FIR and the statement made by the complainant under Section 161 of the Cr.P.C., on the one hand and in her statement recorded under Section 164 of the Cr.P.C. on the other hand.